Section 21A in Telangana Borstal Schools Act, 1925
21A. [ Power of State Government to discharge inmates. [Section 21-A was inserted by the Madras Borstal Schools (Amendment) Act, 1936 (Madras Act XIX of 1936).]
- The State Government may at any time order the discharge of an inmate of any Borstal school either absolutely or subject to such conditions as they may think fit.]
